Calcutta High Court (Appellete Side)
Ankon Ray vs Cesc Ltd. And Another on 20 April, 2018
Author: Patherya
Bench: Patherya
1
20.04.2018
s/l. 213
pk
W. P. No. 4822 (W) of 2018
Ankon Ray
Versus
CESC Ltd. and another
Mr. Ankon Ray
... petitioner-in-person.
Mr. Biswanath Kar,
Mr. Rajesh Mukherjee
... Assistant Manager (Legal)
The representation dated 8th April, 2018 was addressed to the District Engineer
being the respondent no. 1 and received by him on 9th April, 2018. It is not known to the writ
petitioner what step has been taken by the respondent no. 1 in respect of his representation.
Mr. Rajesh Mukherjee, Assistant Manager (Legal) appears on behalf of the licensing company and submits that the Deputy Manager Mains, Calcutta South District CESE Limited, South Regional Office, 6, Mandeville Gardens, Kolkata-19 is the authority who should consider the issue raised by the writ petitioner.
Accordingly, the letter dated 8th April, 2018 received by the respondent no. 1 be sent to the Deputy Manager Mains, Calcutta South District CESE Limited, South Regional Office, 6, Mandeville Gardens, Kolkata-19 and steps be taken in accordance with law. The representation dated 8th April, 2018 be heard and the Deputy Manager Mains, Calcutta South District CESE Limited, South Regional Office, 6, Mandeville Gardens, Kolkata-19 is directed to give an opportunity of hearing to the writ petitioner on 21st April, 2018 at 10 a.m. It is made clear that no notice will be given in this regard to the writ petitioner. A reasoned order be passed and the same be communicated within a week thereof to the writ petitioner in accordance with law.
In view of the aforesaid, this application is disposed of. 2 The Deputy Manager Mains, Calcutta South District CESE Limited, South Regional Office, 6, Mandeville Gardens, Kolkata-19 be added as a party respondent.
In the event, it is found that the case of the writ petitioner is sustainable, let steps be taken in accordance with law by the licensing company.
As no affidavit in opposition has been filed, the allegation contained in the writ petition is not admitted.
Instruction dated 19.04.2018 filed in Court be kept on record. Certified copy of this order, if applied for, be given to the parties on compliance of requisite formalities.
(Patherya, J.) 3